RELIANCE COMMUNICATION LIMITED Vs. CHINA DEVELOPMENT BANK

JUDGEMENT

(1.) This order shall dispose of CA. No. 450(PB) /2017, CA. No. 451(PB) /2017 & CA. No. 456(PB) /2017. The first two applications have been filed by the Reliance Communication Ltd. whereas the third application has been filed by China Development Bank. The China Development Bank has initiated proceeding against the other two applicants under Section 7 of the IBC, 2016 by filing two different petitions which have been listed before Bench-1 and Bench- 2 of the NCLT-Mumbai. The common prayer made in all the applications is that both the petitions be heard by one of the Two Benches.

(2.) We have heard learned counsel for the parties and are of the view that in order to facilitate the hearing it would be efficacious if the proceedings in both the petitions are posted before one and the same Bench. Accordingly, we direct that both the petitions be heard and disposed of -by Court No. 1 of the NCLT-Mumbai which are registered as C.P. No. 1652/2017 & C.P. No. 1653/2017.

(3.) Accordingly, a direction is issued to the Registry of the Mumbai Bench to put both the petitions before the first Bench-NCLT, Mumbai.